National Company Law Appellate Tribunal
Ge Capital Global Energy Investments B. ... vs T.V.L. Narasimha Rao on 5 April, 2024
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
IA No. 900948/2024
E-Filing No. 9805130/00948/2022
(Diary No. 433/2022)
In the matter of:
GE Capital Global Energy Investments BV ... Appellant
V
TVL Narasimha Rao ...Respondent
Present :
For Appellant : No Appearance
ORDER
(Hybrid Mode) 01.04.2024:
There is no representation on the side of the 'Appellant' at the time of calling of the matter at 12.45 PM today.
From 17.10.2022 till today, on the side of the 'Appellant', the 'Defects' pointed out by the 'Office of the Registry', have not been cured. Intimation was given to the 'Appellant' on 17.10.2022 and an 'Interlocutory Application', was permitted to be filed, in respect of 'Re-filing' of the 'Appeal Papers', before the 'Office of the Registry' was intimated on 27.02.2023.
Since 'Defects' have not been cured on the side of the 'Appellant' and because of the fact that the matter is pending from October 2022, before the 'Office of the Registry' at the unnumbered stage itself, at this stage, this 'Tribunal' is left with no option, but to 'Reject' this 'Unnumbered Interlocutory E-Filing No. 9805130/00948/2022(Diary No. 433/2022) Page 1 of 2 Application' bearing e-filing No. 9805130/00948/2022 vide Diary No. 433/2022. No costs.
Accordingly, the 'Unnumbered Interlocutory Application' bearing Transitory No. 900948/2024 is 'Rejected', for above reasons.
[Justice M. Venugopal] Member (Judicial) [Justice Sharad Kumar Sharma] Member (Judicial) [Arun Baroka] Member (Technical) RO/TM E-Filing No. 9805130/00948/2022(Diary No. 433/2022) Page 2 of 2